MOHSIN INAYAT DIPOTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Prajapati, learned advocate for the petitioner and Ms. Divyangna Jhala, learned AGP for the respondent - State.

(2.) By way of the present petition, the petitioner detenue has prayed to quash and set aside the order of detention dated 11.5.2020 passed by the concerned authority in exercise of powers conferred under Section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short 'the PASA Act') by detaining the detenue as a 'dangerous person' as defined under Section 2(c) of the Act.

(3.) The detenue came to be detained as dangerous person on his involvement in solitary offence being C.R. No.11199010200309 of 2020 registered with Bharuch City A Division Police Station, Bharuch, for the offences punishable under Sections 332 , 186 , 188 , 504 , 506(2) , 353 and 269 of the IPC and Section 51 of the Disaster Management Act, 2005, as the petitioner has misbehaved with the police officers who were trying to implement the lockdown measures issued by the Central Government pursuant to COVID-19 pandemic.